PRESTIGE PICTURES Vs. SREE KRISHNA CINEMA (P) LTD.

JUDGEMENT

(1.) This is an application on behalf of the Plaintiff for an injunction restraining the Defendant from exhibiting any film at the cinema house of the Defendant except those supplied or booked by the Plaintiff.

(2.) The Plaintiff carries on business as a distributor of cinematographic films. The Defendant is the lessee in respect of a cinema house at Bally known as Sree Krishna Cinema.

(3.) Mr. Gouri Mitter, appearing on behalf of the Plaintiff, relies on a written contract between the parties dated August 31,1967. Under the terms of the contract, the Defendant is to exhibit at the said cinema house only those films which are to be supplied and/or booked by the Plaintiff for a period of four years from September 22, 1967, with an option on the part of the Plaintiff to renew the contract for a further period of two years.